AMIT NAGPAL Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) THE present is an application for grant of regular bail under Section 439 Cr.P.C., 1973 in FIR No. 17/2014, under Sections 419/420/467/468/471/120B IPC, Police Station - Economic Offences Wing, New Delhi.

(2.) AT the outset, it is noticed that the applicant has been in judicial custody since 14.05.2015 and the subject charge sheet has been filed on 08.07.2015 after investigation.

(3.) MR . Hariharan, learned Senior Counsel has relied upon the decision of the Supreme Court in Sanjay Chandra vs. Central Bureau of Investigation: : (2012) I SCC 40 as well as the decision of this Court in Rajat Sharma vs. State (NCT of Delhi) : : 2015 SCC OnLine Del 8914 to urge that although the allegations levelled against the applicant are serious economic offences resulting in loss to the State Exchequer, what requires to be considered is that punishment in the shape of detention ought to be imposed only after trial and conviction and that the applicant should be considered innocent unless he is found guilty. In other words, Mr. Hariharan's thrust is that if this principle is not adhered to, it may lead to a chaotic situation seriously jeopardizing personal liberty of an individual.